21[SCHEDULE
I]
MAXIMUM FEES
[See subsection (1) of section 71]
Document or act in respect of which the fee is payable
Maximum Fees
Statement
under section 60
20
Intimation
under section 61
20
Intimation
under section 62
20
Notice
under section 63
20
Application
under section 64
20
Inspection
of the Register of Firms under subsection (1) of
Inspection
of documents relating to a firm under subsection
(2) of section 66 or any other document in the custody of the
Copies
from the Register of Firms
Rs. 2 for each
100 words or part thereof.]
SCHEDULE
II.---[ENACTMENTS REPEALED]. Rep. by the Repealing Act, 1938 (1 of 1938),
section 2 and Schedule.
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